Report No. 163

36. Amendment of the Second Schedule.-

In the Court Fees' Act, in the Second Schedule after serial number 1A and entries relating thereto, the following serial number and entries thereof shall be inserted, namely:-

"IB. Application to any Civil Court for local inspection under Order XXXIXA of the Code of Civil Procedure, 1908 (5 of 1908).

When presented to Civil Court

Rs. 50